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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Sikkim - Subsection

Section 36(2) in The Sikkim Police Act, 2008

(2)The adequacy of arms, equipment, mobility, communication etc. for each Battalion as well as the District Armed Reserve shall be assessed regularly on an annual basis by the officer heading the State Armed Police organization in consultation with the Commandants and the District Superintendent of Police concerned.